RAVINDRA ACHARI Vs. K. RAMAKRISHNA

JUDGEMENT

(1.) This appeal is filed by claimants under Sec. 173(1) of the Motor Vehicles Act, 1988(hereinafter referred to as ('M.V. Act' for short) aggrieved by the judgment and award dtd. 28/2/2017 in MVC No.1391/2015, on the file of the Motor Accident Claims Tribunal, IV Additional District Judge, Dakshina Kannada, Mangaluru, whereby, the Tribunal awarded an amount of Rs.5,53,200.00 as compensation.

(2.) For the sake of convenience, the parties are referred to as they are referred to in the claim petition before the Tribunal.

(3.) The claim petition was filed seeking compensation of Rs.15.00 lakhs on account of the death of Shubha. On 18/7/2015, deceased Shubha was proceeding in Honda Activa bearing Registration No. KA-20-S-1240 from her house towards Kateel temple along with her sister Kum. Mamatha(Claimant No.3), when they reached near Kinnigoli, at that time, the driver of the mini bus bearing Registration No. KA-20-1929, came from opposite direction in a rash and negligent manner and dashed against the motor cycle, hence Shubha and pillion rider fell on the road and sustained injuries all over the body. Immediately, Shubha was shifted to Concetta Hospital, Kinnigoli and after first aid, she was shifted to A.J. Hospital, Mangaluru and she was admitted as an inpatient till 2/9/2015. On the same day, she succumbed to the injuries.